Section 23(1) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(1)Where the Central Government or a State Government intends to carry out development of any land for any purpose of the Government or for carrying out any operational construction, the concerned Department shall inform in writing the Ambaji Pilgrimage Tourism Authority of its intention to do so, giving full particulars thereof, and accompanied by such documents and plans as may be prescribed at least thirty days before undertaking such development or construction.
